Smt. Smriti Rani Acharjee vs The State Of Tripura And Others
2022 Latest Caselaw 385 Tri

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                      HIGH COURT OF TRIPURA
                        _A_G_A_R_T_A_L_A_
                         WP(C) No.295 of 2022
Smt. Smriti Rani Acharjee
                                                      ......Petitioner(s)

                                  VERSUS
The State of Tripura and others
                                                 ......Respondent(s)

For Petitioner(s) : Mr. Samar Das, Advocate. For Respondent(s) : Mr. Bidyut Majumder, Asst. S.G., Mr. D.C. Saha, Advocate.

HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY _O_ R_ D_ E_ R_ 31/03/2022 Heard learned counsel for the respective parties.

This writ petition has been filed by the petitioner namely,

Smt. Smriti Acharjee with the prayer seeking a direction to the

respondents to count the past service of the petitioner rendered as a

School Mother on consolidated pay for the purpose of computing retiral

benefits along with pensionary benefits and all other consequential

benefits, if any.

Learned counsel for the petitioner drew the attention of this

Court to a judgment rendered by Division Bench of this Court in case of

Smt. Mamata Rani Roy (Saha) versus State of Tripura and others in

WP(C) No.77 of 2015 wherein the petitioner therein similarly had sought

for computing retiral benefits and/or pensionary benefits by adding the

period of contractual service rendered by the petitioner prior to her

regularization in the post and this Court was pleased to direct that the

service rendered by the petitioner from the date of her joining as School

Mother on fixed pay basis pursuant to letter of appointment dated

30.05.1990 till her regularization shall be added to her regular service.

Learned counsel for the respondents fairly also accepts the

fact that the present case is covered by the judgment rendered by this

Court.

Accordingly, the writ petition is disposed of allowing the

writ petition and directing the respondents to add the contractual period of

service rendered by the petitioner prior to her regularization and then re-

compute the pensionary and other benefits that she may be entitled to and

the same be released in favour of the petitioner within a period of 3(three)

months from today.

Pending application(s), if any, also stands disposed of.

(INDRAJIT MAHANTY), CJ

Dipesh